Dalavoi R. Azhagappan and Others vs The Commissioner and Nawaz @ Shik Abudul Kadar Subkeen

M. Jaichandren, J.—Heard Mr. VR. Shanmuganathan, the learned Counsel appearing on behalf of the Petitioners, as well as Mr. S.P. Maharajan, the learned Standing Counsel appearing on behalf of the first Respondent.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioners had submitted that it would suffice, if the first Respondent is directed to dispose of the Petitioners'' representation, dated 18.08.2010, on merits and in accordance with law, within a specified period.

The learned Counsel appearing on behalf of the first Respondent, has no In view of the averments made in the affidavit filed in support of this objection for such an order being passed by this Court.

petition and in view of the submissions made by the learned Counsel appearing on behalf of the Petitioners, the first Respondent is directed to consider and dispose of the Petitioners'' representation, dated 18.08.2010, after giving sufficient opportunity of hearing to the second Respondent, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The Petitioners are directed to submit a copy of the representation, dated 18.08.2010, to the first Respondent, along with a copy of this order. However, it is made clear, that this Court, by this order, has not expressed any opinion on the merits of the matter.

The writ petition stands disposed of, with the above directions. No costs.

Consequently, connected miscellaneous petition is closed.